MOHAN LAL KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of F.I.R. No.214 dated 24.02.2017 registered under Sections 120-B IPC and Sections 10/12/13 (1) (D), 7/8 of the Prevention of Corruption Act, 1998 at P.S. Hisar Civil Lines, Hisar as well as the subsequent proceedings arising therefrom.

(2.) On 11.01.2019 the following order was passed :-

(3.) Learned DAG seeks a short adjournment to file affidavit on these two specific aspects. Adjourned to 15.2.2019."